SATISH K.AGNIHOTRI, J. - (1.) THIS order shall disposed of Writ Petitions No. 604/2005, 629/ 2005, 600/2005 and 601/2005, filed under Articles 226 and 227 of the Constitution of India impugning the order dated 1-2-2005.
(2.) THE relevant facts necessary for adjudication of the case are that the petitioners in Writ Petitions No. 604/2005 and 629/2005 were appointed as Gram Sahayak (now known as 'Assistant Gram Panchayat Officers) in the District - Raigarh. During their service period on many occasions they were transferred and posted at different blocks of District Raigarh. At present both the petitioners are posted at Janpad Panchayat, Pussor, District - Raigarh. By the impugned order dated 1-2-2005 they have been transferred from Janpad Panchayat Pussor District - Raigarh to District -Dhamtari, from where the posting orders would be issued by the Collector, Dhamtari. Their names are placed at Srl. No.48 and 49 respectively in the impugned transfer order. The case of the petitioners in Writ Petitions No. 600/2005 and 601/2005 is that they are working as Assistant Gram Panchayat Officers (previously known as 'Gram Sahayaks'). at Janpad Panchayat Saraipali, District Mahasamund. By the impugned order dated 1-2-2005 petitioner Shri Basant Sahu has been transferred to District - Koria from where his posting order would be issued by the Collector, Koria, and petitioner Shri Shyamlal Choudhri has been transferred to Janpad Panchayat Bhaiyathan, District Surguja. Their names are placed at Sr. No.51 and 52 respectively in the impugned transfer order.
(3.) THE case of all the petitioners are that they are class-Ill employees, their seniority is being maintained district-wise and they have been transferred to accommodate other persons.;